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J&K: Insurance Company Bound to Pay the Claim Against the Sum Insured - (18 Oct 2024)

INSURANCE

J&K High Court has observed that the Insurance Company is bound to pay the claim against the sum insured. It is not the business of the Insurance Company to see whether the person suffering damages has been paid some sort of relief from other sources or not.

Tags : J&K HIGH COURT   INSURANCE COMPANY   SUM INSURED  

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